Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Haryana - Subsection Section 2(2) in The Punjab Dramatic Performances Act, 1964 (2)"public place" means any building or enclosure, or any place in the open air or any pandal of where the sides are not enclosed to which the public are admitted to witness the performance.
